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Sunil Ashok Sonule vs The State Of Maharashtra And ...
2021 Latest Caselaw 6127 Bom

Citation : 2021 Latest Caselaw 6127 Bom
Judgement Date : 6 April, 2021

Bombay High Court
Sunil Ashok Sonule vs The State Of Maharashtra And ... on 6 April, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
                                                                      5934.21WP.odt
                                               1


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      970 WRIT PETITION NO.5934 OF 2021

                             SUNIL ASHOK SONULE
                                    VERSUS
                      THE STATE OF MAHARASHTRA & OTHERS

                                ...
          Mr.B.V.Thombre, Advocate for the petitioner.
          Mr.S.B.Yawalkar,     Addl.G.P.     for     the
          respondent-State.
                                ...
                        CORAM: S.V.GANGAPURWALA &
                               SHRIKANT D.KULKARNI,JJ.

DATE : 06.04.2021.

P.C.

1] The learned counsel for the petitioner submits that the petitioner had filed writ petitions before this Court. This Court under order dated 03.02.2021 directed the petitioner to avail remedy before the Joint Director and continued the interim protection granted by this Court for further period of fifteen (15) days.

2] The learned counsel submits that the petitioner has approached the appellate authority by filing appeals. However, the appellate authority is not passing the interim orders nor final orders are passed as yet. Hearing is conducted on 17.02.2021.

5934.21WP.odt

3] In fact, the appellate authority ought to have passed the orders.

4] Now, as the final hearing has not taken place, we extend the interim orders passed in favour of the petitioner in the earlier writ petitions decided under order dated 03.02.2021 till the decision by the Joint Director in the appeal filed by the petitioners.

5] Needless to state, upon the judgment delivered by the Joint Director, the interim orders passed by this Court shall automatically stand vacated. No further orders are required to be passed.

6] The Writ Petition is disposed of. No costs.

[SHRIKANT D.KULKARNI,J.] [S.V.GANGAPURWALA,J.]

DDC

 
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